LAWS(MAD)-2019-3-522

HARRIS JAYAKUMAR JAYARAJ Vs. REGISTRAR OF COMPANIES

Decided On March 29, 2019
Harris Jayakumar Jayaraj Appellant
V/S
REGISTRAR OF COMPANIES Respondents

JUDGEMENT

(1.) Instant Company Petition ('CP' for brevity) has been listed under the caption 'FOR MAINTAINABILITY'.

(2.) Mr.K.M.Anand, learned counsel representing the counsel on record for the petitioner and Mr.T.V.Krishnamachari, learned Senior Panel Counsel for Government of India on behalf of both the respondents in the instant CP are before this Court.

(3.) This Company Petition pertains to an entity/company which goes by the name 'Trinity Audio Studios Private Limited', (hereinafter be referred to as 'said company' for the sake of convenience and clarity) the CIN number is U92132TN2002PTC048737 and was incorporated on 10.04.2002. Considering the very narrow scope on which the entire matter turns, it may not be necessary to advert to factual details and particulars extensively.